Section 6(1) in The Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2016
(1)Notwithstanding anything contained in Regulation 5, a person resident in India may make payment for import of goods.In foreign exchange through an international card held by him/ in rupees from international credit card/ debit card through the credit/ debit card servicing bank in India against the charge slip signed by the importer/ as prescribed by Reserve Bank from time to time.Provided that -(a)the transaction for which the payment is so made is in conformity with the provisions of the Act, rules and regulations made thereunder; and(b)the import is also in conformity with the provision of the Foreign Trade Policy in force.
